ROSHNI DEVI Vs. DOLIMA DEVI

JUDGEMENT

(1.) Appellant is in appeal against the judgment and decree dtd. 18/12/2006, passed by learned District Judge, Hamirpur, H.P. in Civil Appeal No. 10 of 2003, whereby the judgment and decree dtd. 30/12/2002, passed by learned Sub Judge, 1st Class, Barsar in Civil Suit No. 73/1998/92 has been reversed and the suit of the plaintiff has been dismissed.

(2.) Parties herein shall be referred by their names for the reason that due to long pendency of litigation, the original defendants have been substituted by number of legal representatives.

(3.) Roshni Devi (appellant herein) was the plaintiff, whereas Khajana Ram and Man Chand were defendant No.1 and defendant No.2 respectively in civil suit before learned trial Court. Khajana Ram died and he was represented by his daughters Harbanso Devi and Narato Devi (respondents No. 2 and 3 before learned lower appellate Court). Man Chand was survived by legal representatives, who were the appellants before learned lower appellate Court.